RBI/2009-10/155
RPCD.CO.RRB.BC.No. 21 /03.05.33/2009-10

September 14, 2009

Chairman
All Regional Rural Banks

Dear Sir,

Finance for Housing Projects – Incorporating clause in the terms and conditions to disclose in Pamphlets/Brochures/advertisements information regarding mortgage of property to Regional Rural Banks (RRBs)
 
We advise that in a case which came up before the Hon’ble High Court of Judicature at Bombay, the Hon’ble Court observed that the bank granting finance to housing / development projects should insist on disclosure of the charge / or any other liability on the plot, in the brochure, pamphlets etc., which may be published by developer / owner inviting public at large to purchase flats and properties. The Court also added that this obviously would be part of the terms and conditions on which the loan may be sanctioned by the bank.

2. Keeping in view the above, while granting finance to specific housing / development projects, RRBs are advised to stipulate as a part of the terms and conditions that:

(i) the builder / developer / company would disclose in the Pamphlets / Brochures etc., the name(s) of the bank(s) to which the property is mortgaged.

(ii) the builder / developer / company would append the information relating to mortgage while publishing advertisement of a particular scheme in newspapers / magazines etc.

(iii) the builder / developer / company would indicate in their pamphlets / brochures, that they would provide No Objection Certificate (NOC) / permission of the mortgagee bank for sale of flats / property, if required.

3.  RRBs are also advised to ensure compliance of the above terms and conditions and funds should not be released unless the builder/developer/company fulfils the above requirements.

4. Please acknowledge receipt to our Regional Office concerned

Yours faithfully,

(C.K.Shah)
Deputy General Manager